COURT ARCHIVE

Orissa High Court judgments, 2016

641 judgments · page 7 of 33

High Courts22 Sept 2016Dismissed

Sani Dalai @ Pradhan and another - Appellants @HASH Draupadi Beheradalai and Others

Orissa High Court · (2016) 167 AIC 830

Civil Procedure Code, 1908 (CPC) - Section 100Specific Relief Act, 1963 - Section 34, Section 37, Section 38

High Courts22 Sept 2016Disposed Off

The Management of Rourkela Steel Plant, Rourkela - Petitioner @HASH The Presiding Officer, Industrial Tribunal, Rourkela - Opposite Party

Orissa High Court · (2017) 1 CLR 280 : (2016) 151 FLR 701 : (2016) 2 ILRCuttack 1009

Industrial Disputes Act, 1947 - Section 33(2)(b)

High Courts22 Sept 2016Disposed off

Raju Patra Vs State of Orissa

Orissa High Court · (2017) sup1 CutLTCriminal 263

Criminal Procedure Code, 1973 (CrPC) - Section 401Penal Code, 1860 (IPC) - Section 395

High Courts22 Sept 2016Allowed

Radhakrushna Behera Vs State of Orissa

Orissa High Court · (2017) 123 CutLT 329 : (2016) 2 ILRCuttack 1096

Penal Code, 1860 (IPC) - Section 366

High Courts21 Sept 2016Allowed

Subash Darjee - Petitioner @HASH Basanti Darjee - Opposite Party

Orissa High Court · (2016) 167 AIC 823 : (2017) sup1 CutLTCriminal 182 : (2016) 2 ILRCuttack 1107

Criminal Procedure Code, 1973 (CrPC) - Section 125

High Courts21 Sept 2016Disposed Off

Deelip Kumar Meher - Petitioner @HASH State of Orissa - Opposite Party

Orissa High Court · (2016) 167 AIC 799 : (2017) sup1 CutLTCriminal 19

Penal Code, 1860 (IPC) - Section 304B, Section 306, Section 498A

High Courts21 Sept 2016Dismissed

State of Orissa - Appellant @HASH Jadua Samad and Others

Orissa High Court · (2016) 167 AIC 811

Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34

High Courts21 Sept 2016Disposed Off

Durga Charan Jena Vs State of Odisha

Orissa High Court · (2016) 151 FLR 983

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 17, Section 17-A

High Courts19 Sept 2016Dismissed

Jaya Foods Vs Odisha State Consumer Disputes Redressal Commission

Orissa High Court · (2016) 4 CPJ 157

Consumer Protection Act, 1986 - Section 13(2)(c), Section 17(1)(a)(i), Section 19

High Courts19 Sept 2016Dismissed

Coal Carriers Vs The Chairman-cum-Managing Director Mahanadi Coalfields Limited

Orissa High Court · (2017) 2 BC 216 : (2016) 2 ILRCuttack 787

Constitution of India, 1950 - Article 14, Article 19(l)(g), Article 226

High Courts19 Sept 2016Allowed

Dhusasana Jena Vs State of Orissa

Orissa High Court · (2017) sup1 CutLTCriminal 316

Criminal Procedure Code, 1973 (CrPC) - Section 319, Section 401Penal Code, 1860 (IPC) - Section 302, Section 34, Section 342, Section 364

High Courts18 Sept 2016Disposed Off

Manas Kumar Khuntia Vs State of Orissa

Orissa High Court · (2017) sup1 CutLTCriminal 230

Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 15, Section 2(33)Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 4

High Courts16 Sept 2016Allowed

Ramakanta Sahoo and Others - Petitioners @HASH State of Orissa and another - Opposite Parties

Orissa High Court · (2016) 167 AIC 802 : (2017) 2 CriCC 330 : (2017) CriLJ 943 : (2017) 2 Crimes 606 : (2016) 2 ILRCuttack 1120 : (2017) 1 ILRCuttack 357 : (2017) 3 RCRCriminal 175

Criminal Procedure Code, 1973 (CrPC) - Section 256, Section 482Penal Code, 1860 (IPC) - Section 294, Section 323, Section 34, Section 341, Section 342, Section 506

High Courts16 Sept 2016Allowed

Smt. Anusuya Sitha - Petitioner @HASH State of Orissa and Others - Opposite parties

Orissa High Court · (2016) 167 AIC 809 : (2016) 2 ILRCuttack 1353

Criminal Procedure Code, 1973 (CrPC) - Section 407Penal Code, 1860 (IPC) - Section 323, Section 34, Section 406, Section 498A

High Courts16 Sept 2016Dismissed

Kartika Munda - Appellant @HASH State of Odisha

Orissa High Court · (2016) 167 AIC 833

Penal Code, 1860 (IPC) - Section 302

High Courts16 Sept 2016Dismissed

Sri. Pravakar Muduli Vs Smt. Satyabhama Muduli

Orissa High Court · (2016) 168 AIC 790 : (2017) 1 DMC 780

Hindu Marriage Act, 1955 - Section 13B

High Courts16 Sept 2016Allowed

Bipul Parua Vs Kakali Jena

Orissa High Court · (2017) CriLJ 1553 : (2017) 123 CutLT 278

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 341, Section 354, Section 394

High Courts15 Sept 2016Disposed Off

Regional Transport Authority - Petitioner @HASH State of Orissa and Others - Opposite Parties

Orissa High Court · (2016) 151 FLR 1087 : (2016) 4 LLJ 323

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(oo)(bb), Section 25F

High Courts15 Sept 2016Dismissed

M/s. OCL India Ltd. and another - Petitioners @HASH Union of India - Opposite Party

Orissa High Court · (2016) 151 FLR 714 : (2017) LabLR 195

Constitution of India, 1950 - Article 226Contract Labour (Regulation and Abolition) Act, 1970 - Section 10(1)

High Courts15 Sept 2016Disposed Off

The Project Manager, Cattle and Poultry Feed Processing Plant, Orissa Agro Industries Corp. Ltd., BBSR - Petitioner @HASH P.O., Labour Court, Bhubaneswar and another - Opposite Parties

Orissa High Court · (2016) 4 LLJ 508

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25F